THE HIGH COURT OF SIKKIM: GANGTOK
(Civil Extraordinary Jurisdiction)
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SINGLE BENCH: THE HON'BLE MR. JUSTICE BHASKAR RAJ PRADHAN, JUDGE
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W.P. (C) No. 05 of 2023
Ms. Chumden Nangpa,
D/o Late Langchen Pipon
Aged about 70 years,
Resident of Tholung House,
Mangan Bazar, North Sikkim,
Pin Code. 737116.
..... Petitioner/Plaintiff
Versus
1. Tenzing Yapshi Yuthok,
S/o Late Tenzing Gyurmey Yuthok,
R/o Bojoghari, Gangtok, P.O. Gangtok,
Presently at Ranipool, Sikkim
Pin Code: 737 102.
2. District Collector-cum-Registrar,
Office of the District Collectorate,
District Administrative Centre,
Sichey, Gangtok Sikkim,
Pin Code _ 737 101.
.....Respondents/Defendants
Petition under Article 226 and 227 of the Constitution of
India.
For quashing impugned order dated 14.11.2022 passed by the
learned Civil Judge, Gangtok in Title Suit Case No. 10 of 2021;
whereby an application under Order 1, Rule 10(2) read with
section 151 of the Code of Civil Procedure, 1908 filed by the
respondent no.1. was allowed.
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Appearance:
Mr. Dewen Sharma Luitel, Mr. Mohan Sharma and Mr.
Bhaichung Bhutia, Advocates for the Petitioner/Plaintiff.
Mr. Manish Kumar Jain, Advocate for
Respondent/Defendant no.1.
Mr. Thinlay Dorjee Bhutia and Mr. Yadev Sharma,
Government Advocates for Respondent/Defendant no. 2.
2
W.P. (C) No. 05 of 2023
Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
With
W.P. (C) No. 06 of 2023
Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
With
W.P. (C) No. 06 of 2023
Ms. Chumden Nangpa,
D/o Late Langchen Pipon
Aged about 70 years,
Resident of Tholung House,
Mangan Bazar, North Sikkim,
Pin Code. 737116.
..... Petitioner/Plaintiff
Versus
1. Tenzing Yapshi Yuthok,
S/o Late Tenzing Gyurmey Yuthok,
R/o Bojoghari, Gangtok, P.O. Gangtok,
Presently at Ranipool, Sikkim
Pin Code: 737 102.
2. District Collector-cum-Registrar,
Office of the District Collectorate,
District Administrative Centre,
Sichey, Gangtok Sikkim,
Pin Code - 737 101.
..Respondents/Defendants
Petition under Article 226 and 227 of the Constitution of
India.
For quashing impugned order dated 14.11.2022 passed by the
learned Civil Judge, Gangtok in Title Suit Case No. 09 of 2021;
whereby an application under Order 1, Rule 10(2) read with
section 151 of the Code of Civil Procedure, 1908 filed by the
respondent no.1. was allowed.
-------------------------------------------------------------------------------------
Appearance:
Mr. Dewen Sharma Luitel, Mr. Mohan Sharma and Mr.
Bhaichung Bhutia, Advocates for the Petitioner/Plaintiff.
Mr. Manish Kumar Jain, Advocate for
Respondent/Defendant no.1.
Mr. Thinlay Dorjee Bhutia and Mr. Yadev Sharma,
Government Advocates for Respondent/Defendant no. 2.
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3
W.P. (C) No. 05 of 2023
Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
With
W.P. (C) No. 06 of 2023
Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
Date of hearing : 06.07.2023
Date of Judgment : 04.08.2023
JUDGMENT
Bhaskar Raj Pradhan, J.
1. This judgment shall dispose two writ petitions
identical in nature and between the same parties.
2. In both the writ petitions the petitioner (the plaintiff)
challenges an order dated 14.11.2022 allowing the
application for impleading subsequent transferees and a
lessee filed by the respondent no.1 (defendant no.1).
3. In both the proceedings the plaintiff had filed a suit
against the defendant no.1 alleging that he had misused
the trust reposed on him by the plaintiff as he was her
grand niece's husband; made her sign on blank papers on
the pretext of helping her get compensation for
construction of road on her land; preparing false power of
attorney dated 20.07.2016 (power of attorney) and gift deed
dated 22.01.2019 (gift deed) and sale deed dated
25.04.2016 (sale deed) respectively and disposing of her
property.
4. In the proceeding relating to Writ Petition (C) No. 05 of
2023 the suit sought for declaration and cancellation of the
registration of the gift deed and the power of attorney as 4 W.P. (C) No. 05 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
With W.P. (C) No. 06 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
being false, forged and illegal documents. In addition it also
sought for correction of land records and re-mutation of the
suit property in favour of the plaintiff. The plaint described
the suit property as plot no. 299 measuring an area of
0.1423 hectares under Block Nandok, Ranipool, East
Sikkim.
5. In the proceeding relating to Writ Petition (C) No. 06 of
2023 the suit sought for declaration and cancellation of
sale deed and the power of attorney as being false, forged
and illegal documents. In addition it also sought for
correction of land records and re-mutation of the suit
property in favour of the plaintiff. The plaint described the
suit property as plot no. 299/P measuring an area of
0.2340 hectares under Block Nandok, Ranipool, East
Sikkim.
6. However, in both the plaints there is a Caveat. The
plaintiff asserts that due to non-supply of documents
pertaining to the illegal transaction of the suit land she is
not in a position to give appropriate schedule of the suit
land and thus seeks leave to amend the same as and when
she receives the certified copies of the documents.
7. A perusal of the power of attorney reflects prima facie,
that the plaintiff has constituted the defendant no.1 as an
attorney to do various acts on her behalf in respect of her 5 W.P. (C) No. 05 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
With W.P. (C) No. 06 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
various landed properties including plot no.299. The gift
deed involved in Writ Petition (C) No. 05 of 2023 and the
sale deed involved in Writ Petition (C) No. 06 of 2023 are
purported to be between the plaintiff and the defendant
no.1. All these documents are alleged to be false by the
plaintiff and contested to be genuine by the defendant no.1.
8. The defendant no.1 has filed his written statements in
which he has taken the stand that all these transactions
were made on the instructions of the plaintiff and she was
fully aware about it.
9. The defendant no.1 also filed two applications under
Order I Rule 10 of the CPC in both the proceedings seeking
addition of additional parties on the ground that pursuant
to the execution of power of attorney the land was sold to
them and the suit premises are not in his possession. The
plaintiff filed the reply to the said applications objecting to
the impleadment. The learned Civil Judge allowed the
applications filed by the defendant no.1 on the ground that
the cancellation of the power of attorney would affect the
parties sought to be impleaded by the defendant no.1.
10. The impugned Orders are under challenge by the
plaintiff primarily on the ground that as she was the
dominus litis nobody else besides the ones she has chosen 6 W.P. (C) No. 05 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
With W.P. (C) No. 06 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
to sue can be permitted to be impleaded as defendants
against the wish of the plaintiff.
11. In Sudhamayee Pattnaik & Ors. Vs. Bibhu Prasad
Sahoo & Ors.1 the Supreme Court examined a case in
which the High Court had allowed the impleadment of
subsequent purchasers who as alleged by the defendant
nos. 1 to 4 had purchased some parcels of the disputed
land sold to them by the plaintiff during the pendency of
the suit. The application under Order I Rule 10 CPC was
filed by the original defendant nos. 1 to 4 in a suit
instituted by the plaintiffs against them. The suit was for
declaration, permanent injunction and recovery of
possession. The original defendants had appeared and filed
their join written statement along with counter claim for
declaration of their right, title and interest over the suit
property and for permanent injunction. After the plaintiff's
evidence was closed, original defendant nos. 1 to 4 filed the
application under Order I Rule 10 CPC and prayed for
impleadment of subsequent purchasers alleging inter alia
that during the pendency of the suit, the plaintiffs have
illegally and unlawfully alienated some parcels of the
disputed land in favour of three other persons. It was
1 2022 SCC OnLine SC 1234 7 W.P. (C) No. 05 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
With W.P. (C) No. 06 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
therefore, prayed to implead the subsequent purchasers as
party defendants. The application under Order I Rule 10
CPC was opposed by the plaintiffs on the ground that
defendant nos. 1 to 4 did not have the locus standi to file
the application and that the plaintiffs were the dominus litis
and nobody could be permitted to be impleaded as
defendants against the wish of the plaintiffs. In such
circumstances the Supreme Court held that the plaintiff is
the dominus litis and unless the court suo moto directs to
join any other person not party to the suit for effective
decree and/or for proper adjudication as per Order I Rule
10 CPC, nobody can be permitted to be impleaded as
defendants against the wish of the plaintiffs. Considering
the fact that the defendants had also filed a counter claim
for declaration of their rights, title and interest over the suit
property and permanent injunction it was held by the
Supreme Court that not impleading the subsequent
purchasers as defendants on the objection raised by the
plaintiff shall be at the risk of the plaintiffs.
12. The facts in Sudhamayee Pattnaik (supra) are
different from the facts in the present proceedings. The
present proceeding also involves a power of attorney
through which many of the subsequent transactions and
transfers of property have taken place. The petitioner seeks 8 W.P. (C) No. 05 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
With W.P. (C) No. 06 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
the cancellation of power of attorney, declaration that she
is the absolute owner of the suit property and for correction
of land records and re-mutation as well. The cancellation of
the power of attorney would affect all the transactions
made pursuant to the power of attorney. The declaration
that the plaintiff is the absolute owner of the suit property
i.e. plot no. 299 and plot no.299/P; correction of land
records and re-mutation of the properties back to the name
of the plaintiff cannot be granted without hearing the
parties to whom the properties have been purportedly
transferred to. The plaintiff's specific case is that the power
of attorney has been misused by the defendant no.1 and
her properties transferred and therefore, its cancellation is
sought. It is also the plaintiff's plea that the transactions
have been done behind her back by the defendant no.1.
The parties who have been impleaded by the learned Civil
Judge are purportedly transferees of the suit properties.
13. In Sudhamayee Pattnaik (supra) the Supreme Court
thought it fit to hold that non impleadment of subsequent
purchasers shall be at the risk of the plaintiff. However, it
was not a case in which the prayers prayed for by the
plaintiff could not have been granted without impleading
the necessary parties.
9
W.P. (C) No. 05 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
With W.P. (C) No. 06 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
14. In Mumbai International Airport (P) Ltd. vs. Regency
Convention Centre & Hotels (P) Ltd.2 The Supreme Court
held:
"13. The general rule in regard to impleadment of parties is that the plaintiff in a suit, being dominus litis, may choose the persons against whom he wishes to litigate and cannot be compelled to sue a person against whom he does not seek any relief. Consequently, a person who is not a party has no right to be impleaded against the wishes of the plaintiff. But this general rule is subject to the provisions of Order 1 Rule 10(2) of the Code of Civil Procedure ("the Code", for short), which provides for impleadment of proper or necessary parties. The said sub-rule is extracted below:
"10. (2) Court may strike out or add parties.-- The court may at any stage of the proceedings, either upon or without the application of either party, and on such terms as may appear to the court to be just, order that the name of any party improperly joined, whether as plaintiff or defendant, be struck out, and that the name of any person who ought to have been joined, whether as plaintiff or defendant, or whose presence before the court may be necessary in order to enable the court effectually and completely to adjudicate upon and settle all the questions involved in the suit, be added."
14. The said provision makes it clear that a court may, at any stage of the proceedings (including suits for specific performance), either upon or even without any application, and on such terms as may appear to it to be just, direct that any of the following persons may be added as a party: (a) any person who ought to have been joined as plaintiff or defendant, but not added; or (b) any person whose presence before the court may be necessary in order to enable the court to effectively and completely adjudicate upon and settle the questions involved in the suit. In short, the court is given the discretion to add as a party, any person who is found to be a necessary party or proper party.
2 (2010) 7 SCC 417 10 W.P. (C) No. 05 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
With W.P. (C) No. 06 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
15. A "necessary party" is a person who ought to have been joined as a party and in whose absence no effective decree could be passed at all by the court. If a "necessary party" is not impleaded, the suit itself is liable to be dismissed. A "proper party" is a party who, though not a necessary party, is a person whose presence would enable the court to completely, effectively and adequately adjudicate upon all matters in dispute in the suit, though he need not be a person in favour of or against whom the decree is to be made. If a person is not found to be a proper or necessary party, the court has no jurisdiction to implead him, against the wishes of the plaintiff. The fact that a person is likely to secure a right/interest in a suit property, after the suit is decided against the plaintiff, will not make such person a necessary party or a proper party to the suit for specific performance."
15. Therefore, considering the pleadings and the prayers
sought for by the plaintiff this court is of the view that the
impugned orders are well reasoned, correctly decides the
applications, impleads the necessary and proper parties
and no interference is called for.
16. The two writ petitions are accordingly dismissed. In
the facts of the present case the parties to bear their own
costs.
17. The observation on facts made in this judgment are
made for the purpose of examining the prima facie case put
up by the parties and for disposing of the present appeal
against the impugned orders. The Trial Court shall not be
prejudiced by the observations made herein during the
trial.
11
W.P. (C) No. 05 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
With W.P. (C) No. 06 of 2023 Chumden Nangpa vs. Tenzing Yapshi Yuthok & Anr.
18. All pending interlocutory applications are also
disposed of accordingly.
( Bhaskar Raj Pradhan )
Judge
Approved for reporting : Yes
Internet : Yes
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